Sh. Devender Singh & Anr. vs State & Anr.
2020 Latest Caselaw 1000 Del

$~43
*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                  Date of decision: 13.2.2020

+      CRL.M.C. 800/2020
       SH. DEVENDER SINGH & ANR.                           .... Petitioners
                          Through       Mr.Ravinder Singh, Adv.

                          versus

       STATE & ANR.                                       .... Respondents
                          Through       Mr. Izhar Ahmed, APP for State with
                                        SI Ishwar Singh, PTS Dwarka
                                        Mr.Sanjay Sharma and Mr.Deva
                                        Mani Mishra, Advs. for R-2 with R-2
                                        in person
       CORAM:
       HON'BLE MR. JUSTICE SURESH KUMAR KAIT

                          J U D G M E N T (ORAL)

CRL. M.A. 3302/2020

1. Allowed, subject to all just exceptions.

2. Application is disposed of.

CRL.M.C.800/2020

3. Vide the present petition, petitioners seek quashing of FIR

No. 116/2010 dated 9.4.2010 registered at Police Station Nangloi, Delhi and

all other proceedings emanating therefrom.

4. Notice issued.

5. Notice is accepted by learned APP for the State and by counsel for

respondent no.2 and with the consent of counsel for parties, present petition

is taken up for final disposal.

6. Petitioner no.1 and respondent no.2 got married on 20.4.2008 as per

Hindu rites and rituals. One child was born out of the wedlock, namely

Master Rudra. Due to extreme incompatibilities between petitioners and

respondent no.2, they started living separately since July, 2008.

7. Petitioners and respondent no.2 with the intervention of their well

wishers and relatives entered into an amicable settlement before Mediation

Centre, Tis Hazari Courts, Delhi vide settlement dated 1.3.2011 and settled

all their disputes amicably.

8. Respondent no.2 is present in person with her counsel and has been

identified by SI Ishwar Singh (IO) and submits that matter has been settled

and she does not wish to prosecute the matter any further.

9. Taking into account the aforesaid facts, this Court is inclined to quash

FIR as no useful purpose would be served in prosecuting petitioners any

further.

10. For the reasons afore-recorded, FIR No. 116/2010 dated 9.4.2010,

registered at Police Station Nangloi, Delhi and consequent proceedings

emanating therefrom are quashed.

11. The petition is allowed and disposed of accordingly.

Dasti.

(SURESH KUMAR KAIT) JUDGE

FEBRUARY 13, 2020 rk